SARAVANAN RAVI Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been directed against the conviction and sentence dated 6.7.2007 passed in Sessions Case No.34 of 2006, by the Mahila Sessions Court, Chennai.

(2.) The case of the prosecution is that both the accused and prosecutrix have lived in same area and both of them have loved each other and due to that, the parents of the prosecutrix have changed their abode. On 31.08.2004, at about 2.00 p.m., the accused has abducted the prosecutrix with an intention to marry her and brought her to Redhills and on 1.09.2004, he married her in Sri Karumari Amman Temple and subsequently, abducted her to the house of his friend, where, he raped the prosecutrix. After occurrence, the father of the prosecutrix, as defacto complainant, has given a complaint and the same has been registered in Crime No.38 of 2004. The complaint given by the defacto complainant has been marked as Ex.P1.

(3.) On receipt of Ex.P1, the investigating officer, viz., P.W.10, has taken up investigation, examined connected witnesses and also made arrangements to conduct medical examination both to the accused and prosecutrix and after completing the investigation, laid a final report on the file of the Metropolitan Magistrate No.XIII, Egmore and the same has been taken on file in P.R.C.No.114 of 2005.